Muhammed Shafi vs The District Geologist
2021 Latest Caselaw 1341 Ker

           IN THE HIGH COURT OF KERALA AT ERNAKULAM

                              PRESENT

     THE HONOURABLE MR. JUSTICE A.K.JAYASANKARAN NAMBIAR

 WEDNESDAY, THE 13TH DAY OF JANUARY 2021 / 23TH POUSHA, 1942

                      WP(C).No.521 OF 2021(M)


PETITIONERS:

      1        MUHAMMED SHAFI
               AGED 30 YEARS
               S/O.ALI, PATHIKKADAN HOUSE, PULVATTA (PO),
               KARUVARAKUNDU, MALAPPURAM DT.PIN 676 523.

      2        MANSOOR,
               AGED 40 YEARS
               S/O.ABDU, CHERUMALA HOUSE, PULVATTA (PO),
               KARUVARAKUNDU, MALAPPUIRAM DT.PIN 676 523.

               BY ADVS.
               SHRI.T.K.AJITH KUMAR
               SMT.AISWARYA RAMESAN

RESPONDENTS:

      1        THE DISTRICT GEOLOGIST,
               DISTRICT OFFICE OF MINING AND GEOLOGY, MINI CIVIL
               STATION, MANJERI (PO), MALAPPURAM DT.
               PIN 686 121.

      2        THE TAHSILDAR,
               NILAMBUR TALUK, NILAMBUR (PO), MALAPPURAM DT. PIN
               679329.

      3        THE VILLAGE OFFICER,
               KAVUVARAKUNDU VILLAGE,
               KARUVARAKUNDU (PO), MALAPPURAM DT. PIN 676 523.

      4        THE CIRCLE INSPECTOR OF POLICE,
               KARUVARAKUNDU, KARUVARAKUNDU (PO), MALAPPURAM DT.
               PIN 676 523.


               BY GOVERNMENT PLEADER SRI. K.J MANURAJ

     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION
ON 13.01.2021, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
 W.P(C).No.521 of 2021                2




                               JUDGMENT

The petitioners have preferred Exts.P2 and P3 applications before

the 1st respondent seeking a compounding of the offence charged against

them under the Kerala Minor Mineral Concession Rules. The limited

prayer in the writ petition is for a direction to the 1 st respondent to

consider and pass orders on the same, expeditiously, after hearing the

petitioners.

2. I have heard the learned counsel appearing for the

petitioners and the learned Government Pleader appearing for the

respondents.

On a consideration of the facts and circumstances of the case as

also the submissions made across the bar, I dispose the writ petition with

a direction to the 1st respondent to consider and pass orders on Exts.P2

and P3 applications for compounding, within two weeks from the date of

receipt of a copy of this judgment, after hearing the petitioners. The

petitioners shall produce a copy of the writ petition together with a copy

of this judgment before the 1st respondent for further action.

Sd/-

A.K.JAYASANKARAN NAMBIAR JUDGE mns/13.01.2021

APPENDIX

PETITIONER'S/S EXHIBITS:

EXHIBIT P1 TRUE COPY OF THE SEIZURE MAHAZAR DATED 26.12.2020.

EXHIBIT P2 TRUE COPY OF THE COMPOUNDING PETITION DATED 4.1.2021 FILED BEFORE THE 1ST RESPONDENT BY THE 1ST PETITIONER.

EXHIBIT P3 TRUE COPY OF THE COMPOUNDING PETITION DATED 4.1.2021 FILED BEFORE THE 1ST RESPONDENT BY THE 2ND PETITIONER.

RESPONDENTS EXHIBITS:NIL

//TRUE COPY//

P.A TO JUDGE